Ganesh Bhaurao Ghatol vs The State Of Maharashtra
2023 Latest Caselaw 8443 Bom

                                       1                       908-BA-98-2021.odt




            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                       BAIL APPLICATION NO.98 OF 2021

                       GANESH BHAURAO GHATOL
                                  VERSUS
                      THE STATE OF MAHARASHTRA
                                     ...
                 Advocate for Applicant : Mr. N. S. Ghanekar
                     APP for Respondent: Mr. K. S. Patil
                                     ....

                                  CORAM : S. G. MEHARE, J.

                                  DATE     : 19.08.2023

PER COURT :

       Perused the request of the learned           District Judge-1 and

Additional Sessions Judge, Kandhar for extension of time to pronounce

the judgment. It is just and proper request. Hence, one month time is

extended to write and pronounce the judgment.

2. Application stands disposed of.

3. Office to inform the concerned Court.

( S. G. MEHARE ) JUDGE

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